MANAGING DIRECTOR Vs. T DHASARADHAN

JUDGEMENT

(1.) This appeal has been preferred against the order passed by the learned Single Judge directing the respondents to consider the case of the petitioner in tune with the letter forwarded by the fifth respondent, dated 23.02.2015 with regard to the regularization of petitioner's service for the period from 01.09.1981 to 11.05.1989.

(2.) The facts of the case are as follows;

(3.) The learned Single Judge, taking into consideration the fact that the proposal sent by the 4th appellant through 3rd appellant to the 1st appellant was pending, a direction has been given to consider the claim of the respondent/writ petitioner in tune with the letter forwarded by the 5th appellant dated 202.2015, giving the benefits, given to the similarly placed persons. The said order is being challenged before this Court.